Section 57(1) in The Bengal Agricultural Income-Tax Act, 1944
(1)The [State] [substituted by the Adaptation of Laws Order, 1950.] Government may, [* * * * * *] [Words omitted by W.B. Act 4 of 1998.] make [rules] [See notification No. 46 F.T., dated the 27.1.1915, pub in Calcutta Gazette of 1945, Part I, pages 181-220.] consistent with the provisions of this Act for carrying out the purposes of this Act.
